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Judgment
7 paragraphs · 96 wordsHeard learned counsel for the petitioner. Nobody appears for the respondents.
From the Affidavit of service, it has been shown that notice was served long back on 12.3.2021 and inspite of lapse of long time, respondent has
chose not to appear.
In the facts of the case, prayer for ex-parte hearing deserves to be considered.
Let the matter be listed before the Court of Registrar on 27.8.2021 for passing necessary orders and directions to make the petitions ready for
hearing.
The petition shall be heard ex-parte, if the respondent does not appear by the next date.